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[Cites 0, Cited by 6] [Entire Act]

State of Karnataka - Section

Section 24 in Karnataka Urban Development Authorities Act, 1987

24. Payment, etc., no bar to future acquisition.

- Acceptance of liability to betterment tax under sub-section (3) of section 21 or payment of the said tax after determination under section 22 shall not debar subsequent acquisition of the land concerned, if such acquisition is necessary for purposes of this Act.